Section 89A in The Registration Act, 1977 (1920 A.D.)
89A. [ Copies of Court decrees, sale certificates by competent authority under Land Revenue Act, Samvat 1996 to be sent to Registering Officers and filed in the Registers. [Inserted by Act No. XIII of 2011, dated 25th April, 2011.]
(1)Every Court passing any decree or order creating, declaring, transferring, limiting or extinguishing any right, title or interest to or in immovable property in favour of any person shall, in accordance with the rules made in this a memorandum describing the property as far as may be practicable, in the manner required by section 21, to the registering officer within the local limits of whose jurisdiction the whole or any part of immovable property comprised in such decree or order is situate, and such officer shall file the copy of the decree or order and the memorandum in his Book No. 1:Provided that where the immovable property is situate within the local limits of the jurisdiction of more than one Registering Officer, the procedure indicated in this sub-section shall be followed in respect of the property within the jurisdiction of each of such officers.(2)Every officer issuing a sale certificate of the immovable property of a defaulter under the provisions of any law relating to revenue recovery for the time being in force including the Land Revenue Act, Samvat 1996 shall send a copy of such sale certificate together with a memorandum describing the property, as far as may be practicable, in accordance with the provisions of section 21 to the Registering Officer within the local limits of whose jurisdiction the whole or any part of the immovable property, which the written demand relates, is situate and such Registering Officer shall file a copy of the sale certificate and the memorandum in his Book No. 1:Provided that where the immovable property is situated within the local limits of the jurisdiction of more than one Registering Officer, the procedure indicated in this sub-section shall be followed in respect of the property within the jurisdiction of each of such officers.]Exemptions from Act.
